DELHI DEVELOPMENT AUTHORITY Vs. ITS WORK ASSISTANT

JUDGEMENT

(1.) The petitioner, the Delhi Development Authority, vide the present petition assails an award dated 21.9.2000 in ID No.140/96 of the Industrial Tribunal-I, Karkardooma whereby the reference sent to the said Industrial Tribunal-I vide notification No. F.24(3664)/96Lab./42098-102 dated 2.9.1996 to the effect:

(2.) Respondent No.2 arrayed on record is a proforma party, i.e., the Presiding Officer of the Industrial Tribunal-I, Karkardooma.

(3.) The petitioner has submitted that Sh. Mukhya Nath was initially appointed on the muster-roll as Khalasi w.e.f. 20.1.1981 and his services were converted into Work-Charge establishment vide letter bearing No. F2(731) 83/HD-XIX/1068 dated 24.1983 and he was offered the post of Khalasi and he was called upon to report for duty after completion of formalities for the said post of Khalasi was accepted. The said workmen accepted the offer of the post of Khalasi. The petitioner further submits that the workmen Virender Singh was initially engaged on the muster roll as Beldar on the work at site and his wages were also paid in accordance with the concerned work.